REENA MARY ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to quash Ext.P9 Government communication dated 09.04.2014, whereby the Post Graduate examination conducted during April/May 1991 as the date of acquiring Master Degree and to exempt the date of declaration of the result sought for by the petitioner was declined by the Government, stating that, petitioner has acquired the Post Graduate qualification only in January, 1992 and therefore the request made in the representation cannot be considered.

(2.) Brief material facts for the disposal of the writ petition are as follows:-

(3.) I have heard learned counsel for the petitioner, learned Government Pleader, and learned Standing Counsel for the University and perused the pleadings and documents on record.